Section 38(3) in The Jaipur Development Authority Act, 1982
(3)The draft project or scheme shall contain the following particulars, namely:-(a)the area, ownership and tenure of each original plot;(b)the particulars of land allotted or reserved under clause (ii) of sub-section (2) with a general indication of the uses to which such land is to be put and the terms and the conditions subject to which such land is to be put to such uses;(c)the extent to which it is proposed to alter the boundaries of original plots;(d)the estimate of the net cost of the scheme to be borne by the appropriate authority;(e)a full description of all the details of the scheme under sub-section (2) as may be applicable;(f)the laying out or relaying out of land either vacant or already built upon;(g)the filling up or reclamation of low laying; swampy or un-healthy areas or levelling up of land; and(h)any other particulars as may be determined by regulations.
